P. GANDHI RAJA Vs. PACKYA SUNDARAMBAL

JUDGEMENT

(1.) HEARD all the parties.

(2.) THE above revision is directed against the order of acquittal dated 23.9.94 in C.C. 128 of 1993, on the file of the learned Judicial Magistrate No. 1, Virudhunagar.

(3.) ACCORDING to the prosecution, one Rajathi wife of the petitioner, committed suicide on 11.11.1987. The respondents 1 to 10, who are related to the said Rajathi, took the jewels of 45 sovereigns from the petitioner to wear the same on the body of Rajathi, before her body was cremated. But, however, after the cremation of the said body, the respondents 1 to 10 did not return the jewels. Hence, at the instance of the complaint by the petitioner the respondents 1 to 10 were charged and tried for the offence under S. 406, 420 read with S. 109 I.P.C.